(a)The Senate shall consist of the following persons, namely:-Class 1- Ex-Officio Members-(1)The Chancellor;(2)The Pro-Chancellor;(3)The Vice-Chancellor;(4)The Director of Collegiate Education;(5)The Director of School Education (in-charge of Higher Secondary Education);(6)The Director of Technical Education;(7)The Director of Legal Studies;(8)The Director of Medical Education;(9)Heads of University Departments of Study and Research;(10)Principals of all affiliated colleges;(11)The Librarian of the University Library;(12)The Director of Physical Education of the University; and(13)Members of the Syndicate who are not otherwise members of the Senate.Class II Other Members:-(1)One member elected by teachers of each affiliated college;(2)One member elected from among themselves by the Secretaries of the College Committees of the Private colleges, as defined in the Tamil Nadu Private Colleges (Regulations) Act, 1976 (President's Act 19 of 1976) within the University area;(3)One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area;(4)two members elected by the registered graduates in each revenue district within the University area from among themselves;(5)Two members elected by the members of the Tamil Nadu Legislative Assembly from among themselves and one member elected by the members of the Tamil Nadu Legislative Council from among themselves;(6)Not more than eight members nominated by the [Chancellor] [Substituted by Tamil Nadu Act 20 of 1985.] representing-(i)Recognised research institutions;(ii)Recognised cultural associations;(iii)Chambers of Commerce;(iv)Industries;(v)Authors;(vi)Journalists;(vii)Lawyers;(viii)Sports; and(7)(a)Six members nominated by the Pro-Chancellor of whom not less than three years shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.(b)(i)Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(ii)[ Where a member is elected or nominated to the Senate to a casual vacancy, the period of office held for not less than one year by such member shall be construed as a full period of three years for the purpose of this clause.] [Substituted by of Tamil Nadu Act 9 of 1992.]Explanation. - For the purpose of this clause, the expression, "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette and such members shall be eligible for election or nomination for not more than another period of three years:Provided that where a member is elected or nominated to the Senate to a casual vacancy, the period of office [held for not less than one year] [Substituted by Tamil Nadu Act 20 of 1985.] by any such member shall be construed as a full period of three years for the purpose of this clause:Provided further that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly:[Provided also that a member of the Senate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Senate from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be.] [Substituted by Tamil Nadu Act 2 of 1982 with effect from 15th June 1992.](c)When a person ceases to be a member of the Senate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.
